Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Gujarat - Subsection Section 19(2) in The Gujarat Value Added Tax Act, 2003 (2)[ The State Government shall appoint one of the members of the Tribunal to be President thereof.] [Notification No. (GHN-54) VAT 2006/ Section 19 (2) (3) the dated 1-5-06.]
